DEVI SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Application under Sec. 439 of the Code of Criminal Procedure, 1973 has been filed for grant of regular bail in connection with the Case Crime No.12 of 2023, registered at Police Station Kankhal, District Haridwar.

(2.) Applicant-Devi Singh is in judicial custody for the offence under Ss. 409, 420, Sec. 120B of the Indian Penal Code, 1860, Sec. 9, Sec. 10 of the Uttar Pradesh Public Examinations (Prevention of Unfair Means) Act, 1998 (as applicable in the State of Uttarakhand), Sec. 8 and Sec. 12 of the Prevention of Corruption Act, 1988.

(3.) The case of the prosecution is that Mr. Pradeep Singh Rana, Inspector, received an information on 12/1/2023 that several persons were involved in a scam related to paper leak for the post of Patwari/Lekhpal. The examinations were conducted on 8/1/2023. The First Information Report was registered against the co-accused persons.